MANSHA DEVI MISHRA Vs. STATE OF U P

JUDGEMENT

(1.) Heard learned cousnel for the petitioner and learned Standing Counsel for the respondents.

(2.) The petitioner claims to be daughter of the deceased employee Late Triloki Nath Mishra, who was Sub-Inspector in the Police Department, died in harness on 18.6.204. Prior to the death of her father, the mother also died on 17.4.2002. Late Triloki Nath Mishra left behind two daughters, namely, Smt. Asha Ojha and the petitioner.

(3.) It is the contention of the petitioner that she was married with one Sri Ravi Prakash Tripathi at Allahabad but after some time strained relationship developed on account of dowry and the petitioner started living with her father and moved an application on 31.7.2007 for compassionate appointment. The petitioner filed divorce petition No. 166 of 2008 which has been decreed on 23.10.2009. The petitioner further moved an applicaton for compassionate appointment before the Senior Superintendent of Police, Badaun on 16.7.2007. When the petitioner's application has not been considered, a reminder was sent on 29.10.2007. Thereafter, the application of the petitioner has been processed and the Senior Superintendent of Police, Badaun wrote a letter to respondent no. 2-the Deputy Inspector General of Police (Karmik) U.P. Police Head Quarter, Allahabad for necessary direction. On the report being sought by the Senior Superintendent of Police, Badaun from Superintendent of Police, Pratapgarh, the Circle Officer, Pratapgarh made an inquiry and submitted report dated 28.8.2010 to the Superintendent of Police, Pratapgarh. In the said report, it is mentioned that she was totally dependent on Late Triloki Nath Mishra and is only surviving heir, who has no source of livelihood and suffering from financial cirsis. The claim of the petitioener is pending.